Section 187 in The Rajasthan District Boards Act, 1954
187. Power to compound offences.
(1)The Chairman of a Board may, either before or after the institution of proceedings, compound an offence against this Act or a rule or bye-law except the offences against any rules made under section 176 with reference to the matters specified in section 25 provided that no offence shall be compoundable which is constituted by failure to comply with a written notice issued by the Board, or on behalf of the Board, unless and until the notice has been complied with in so far as compliance is possible.(2)When an offence has been compounded the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.(3)Sums paid by way of composition under this section shall be credited to the District Board Fund.
